SUBROS LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 8, NEW DELHI

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ITA 3759/DEL/2018Status: DisposedITAT Delhi31 July 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. During the hearing, the assessee requested permission to withdraw its appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw its appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: Shri C.M. Garg & Shri Pradip Kumar Kedia

Hearing: 31/07/2023Pronounced: 31/07/2023

PER C. M. GARG, J. M.: 1. This appeal has been filed by the assessee against the order of the ld CIT(A)-16, New Delhi dated 26.02.2018 for AY 2014-15.

2.

At the time of hearing the assessee has placed on record an application dated 31.07.2023 requesting for the permission to withdraw its appeal.

3.

The learned Departmental Representative did not raise any objection to such prayer.

4.

We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 31/07/2023.

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